B.Loganathan vs P.Subramani
2021 Latest Caselaw 18471 Mad

                                                                                       S.A.No.186 of 2010




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 08.09.2021

                                                      CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                 S.A.No. 186 of 2010


                     1.B.Loganathan
                     2.B.Kumar                                                     ... Appellants
                                                        ..Vs..

                     P.Subramani                                                   ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                     decree and judgment dated 17.07.2009 in A.S.No.312 of 2009 on the file
                     of      II Additional City Civil Court, Chennai, reversing the decree and
                     judgment dated 14.02.2008 in O.S.No.6724/2009 on the file of the XI
                     Assistant City Civil Court, Chennai.




                                           For Appellants        : No appearance
                                           For Respondent        : Mr.P.K.Mohanvel
                                                                   for Mr.P.K.Gopal Raj




https://www.mhc.tn.gov.in/judis/
                                                                                  S.A.No.186 of 2010




                                                                         R. HEMALATHA, J.
                                                                                           nr/mtl


                                                     JUDGMENT

When the second appeal came up for hearing on 07.09.2021,

there was no representation for the appellants and hence was directed to be

posted under the caption 'for dismissal' on 08.09.2021. Even today, i.e.,

08.09.2021 there is no representation for the appellants. The learned

counsel for the Respondent is present.

2. In view of the same, this Second Appeal is dismissed for

default. No costs.

08.09.2021 Index : Yes/No Internet : Yes/No nr/mtl

To

1. The II Additional City Civil Judge, Chennai,

2. The XI Assistant City Civil Court, Chennai.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.186 of 2010

https://www.mhc.tn.gov.in/judis/